RAMJI VISHWAKARMA Vs. MANUPA DEVI

JUDGEMENT

(1.) Heard Sri Ajay Kumar Singh, learned counsel for the petitioner and perused the record.

(2.) This writ petition has arisen out of an order dated 13.07.2012 passed by Judge Small Cause Court, Varanasi rejecting petitioner's application for amendment in written statement in S.C.C. Suit No. 56 of 2010 and the order dated 12.10.2012 passed by Additional District Judge, Court No. 8, Varanasi dismissing petitioner's revision.

(3.) The respondent, Smt. Manupa Devi filed S.C.C. Suit No. 56 of 2010 against petitioner who is a tenant in the accommodation in question, namely, House No. C 9/295, Mohalla Habibpura Chetganj, Varanasi seeking his ejectment from accommodation in question and recovery of arrears of rent, damages etc. In para 1 of the plaint the plaintiff-respondent asserted that she is the owner and landlord of house No. 9/295, i.e., the disputed premises and in paras 3, 4 and 5 thereof she stated that petitioner-tenant was let out accommodation in question and was paying rent on the receipts signed by respondent-landlord's husband but the rent was not paid after May, 2005.